Section 298(1) in Gauhati Municipal Corporation Act, 1971
(1)Whenever any animal under charge of any person dies, the person in charge thereof shall within twenty-four hours either -(a)Convey the carcass to a place provided or appointed for the final disposal of the carcasses of dead animals; or(b)Give notice of the death to the Commissioner of any other officer appointed for the purpose, whereupon he shall cause the carcass to be disposed of.
